PATEL RAMESHKUMAR DHARMSHIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the captioned writ petitions are same they were heard analogously and are being decided and disposed of by this common judgment.

(2.) In the present petitions, the petitioners, who are serving as Primary Teachers under the Respondent Municipal School Board, Bhavnagar, have challenged the action of the respondents in withdrawing/reducing the benefit of the higher pay-scale of Rs.5000-8000 to Rs.4500-7000.

(3.) Briefly stated, the facts, material for adjudication of the present petitions, may be stated thus: